DCIT, NEW DELHI vs. M/S. METRO TYRES LTD., NEW DELHI

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ITA 419/DEL/2016Status: DisposedITAT Delhi16 December 2024AY 2012-13Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI PRADIP KUMAR KEDIA (Accountant Member)2 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect was below the CBDT's prescribed monetary limit for filing appeals. The Departmental Representative fairly conceded that the CBDT circular, which mandates this limit, applies retrospectively to all pending appeals. Consequently, the Tribunal dismissed the Revenue's appeal.

What were the facts?

The Revenue (DCIT) filed an appeal against the CIT(A)'s order for Assessment Year 2012-13, arising from proceedings under Section 143(3) of the Income-tax Act, 1961. The appeal involved a tax effect of Rs. 53,94,402/-, which was below the minimum monetary limit of Rs. 60 lakhs prescribed by CBDT Circular No. 9/2024.

What were the issues?

Maintainability of the Revenue's appeal before the ITAT when the tax effect is below the monetary limit prescribed by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘G’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI PRADIP KUMAR KEDIA

For Respondent: Ms. Jaya Chaudhary, CIT(DR)
Hearing: 10.12.2024Pronounced: 16.12.2024
1.

This Revenue’s appeal for assessment year 2012-13 is directed against the Commissioner of Income Tax (Appeals)-24 [in short, the “CIT(A)”], New Delhi’s order dated 24.11.2015 passed in case no. 228/14-15, involving proceedings under sections 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties at length. Case file perused.

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